Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 32 in The Industrial Reconstruction Bank Of India Act, 1984

32. Preparation of accounts and balance-sheet.

(1)The balance-sheet and accounts of the Reconstruction Bank shall be prepared in such form and manner as may be provided for in the regulations.
(2)The Board shall cause the books and accounts of the Reconstruction Bank to be closed and balanced as on the 30th day of June[or such other date in each year as the Central Government may, by notification in the Official Gazette, specify:] [ Substituted by Act 66 of 1988, Section 49, for ][Provided that with a view to facilitating the transition from one period of accounting to another period of accounting under this sub-section, the Central Government may, by order published in the Official Gazette, make such provisions as it considers necessary or expedient for the closing and balancing of, or for other matters relating to, the books or accounts in respect of the concerned years.] [Inserted by Section 49, Act 66 of 1988 (w.e.f. 30-12-1988)]